Section 52 in University of Horticultural Sciences Act, 2009
52. Statutes.
- Subject to the provisions of this Act, the Statutes of the University may provide for any matter connected with the affairs of the University and shall, in particular, provide for the following, namely:-(1)Constitution, powers and duties of the Authorities;(2)Creation, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;(3)Designations, powers, functions, duties, manner of appointment and selections and terms and conditions of service of the Officers of the University other than the Vice-Chancellor;(4)Classification, qualification and manner of appointment terms and conditions of service and powers and duties of teachers and other employees of the University;(5)Establishment, amalgamation, sub-division or abolition of faculties, Departments, Research Stations, Centres or other units of the Universities;(6)Establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;(7)Holding of convocations to confer degree and diplomas;(8)Conferment and withdrawal of honorary degrees and academic distinctions;(9)Conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;(10)Conditions and mode of appointment and the duties of examining bodies and examiners;(11)Management of colleges, Centres, Divisions, Departments, Zonal and Regional Stations, Thotagarike Vignana Kendras or other Institutions founded or maintained by the University;(12)Constitution of Selection Committees for appointment of officers, teachers and other employees of the University;(13)All other matters, which by this Act are to be provided by the Statutes.
